Sudhir Narain, V.M.Sahai, JJ. - (1.) This appeal is directed against the award of Motor Accidents Claims Tribunal dated 18.7.2001 awarding Rs. 3,05,000 as compensation to claimant-respondent.
(2.) The claim petition was filed with the allegation that on 31.10.1995 while the claimant-respondent was travelling by the vehicle No. UPJ 5727 at about 4 p.m. the vehicle met with accident and he received serious injuries. His arm was fractured. He was treated in the hospital and was twice operated upon and steel rod was inserted in his arm.
(3.) The claim petition was contested by the appellant.;